Authored By: Ekanem Godswill Essien Arthur Jarvis University Abstract Climate change represents one of the most pressing challenges of the […]
CLIMATE LITIGATION IN NIGERIA: CAN CITIZENS HOLD THE GOVERNMENT ACCOUNTABLE Read More »
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune ABSTRACT India’s traditional textiles reflect the country’s immense cultural
Authored By: Blessing Banda Cavendish University Zambia Have you ever wondered how a company can be sued while its owners
SEPARATE LEGAL PERSONALITY: A COMPANY’S CORE IDENTITY Read More »
Authored By: Haleluya Daniel Addis Ababa University Introduction Climate justice has emerged as one of the most critical themes within
Ethiopia’s Role in Climate Justice Read More »
Authored By: Edinyang Mary Emmanuel ABSTRACT This research examines the legal consequences of fast fashion, addressing the labour, intellectual property,
FASHIONING ACCOUNTABILITY: THE LEGAL CONSEQUENCES OF FAST FASHION Read More »
Authored By: Ushas Kumar Dhar East West University Abstract This research illustrates the influence of cultural and regional factors on
Authored By: Fizza Bashir Kinnaird College For Women,Lahore ABSTRACT: The use of Gender Based Violence in conflicts has targeted individuals
GENDER BASED VIOLENCE IN ARMED CONFLICT : THE ROLE OF INTERNATIONAL CRIMINAL COURT (ICC) Read More »
Authored By: Natasha Chitundu The University of Zambia INTRODUCTON As the word struggles with the devastating impact of climate change,
BALANCING GROWTH AND SUSTANABILITY: STRATEGIES FOR TACKLING CLIMATE CHANGE Read More »
Authored By: Ruth Araya Addis Ababa University Abstract Access to justice is really important for any fair legal system, yet
Access to Justice: Why Legal Aid Matters Read More »
Authored By: Elsie Mbalane University of Fort Hare Abstract This assignment explores the legal and social evolution of same-sex marriage
Same-Sex Marriage in South Africa Read More »
Authored By: Yeabsira Gezahegn Addis Ababa University Abstract Gender equality in law is a central component of human rights and
Gender Equality in Legal Frameworks: Achievements and Persistent Challenges Read More »
Authored By: Wuraola Alamutu Obafemi Awolowo University, Ile-fe. ABSRACT. Artificial Intelligence (AI) is rapidly reshaping legal practice by automating tasks,
